Section 23 in Rules Made Under Bengal Ferries Act, 1885
23. In the event of the ferry being discontinued before the expiry of the lease, either by order of the Magistrate or otherwise, all persons who have compounded for the tolls for its use shall be entitled to receive a refund calculated as in Rule 4 and unless, the claims of all such persons have been satisfied by the lease, the Magistrate shall have authority to satisfy the claims out of the deposit made by the lessee under Rule 8.
